(a)To enable the Inspector-General to submit to the Provincial Government an annual report on the administration of his department, Superintendents shall submit on the expiry of each calendar year an annual report in two portions, one regarding crime and the other regarding departmental matters.(b)Two copies of the departmental portion of the report shall be submitted to the Inspector-General, one copy direct, and the other through the District Magistrate and the Range Deputy Inspector-General. Of the crime portion also two copies shall be submitted, one through the Deputy Inspector-General and the other through the District Magistrate and the Divisional Commissioner.The copy of the departmental portion and the crime portion through the Deputy Inspector-General should reach the office of the Inspector-General by the 15th February and the other two copies by the 1st March. A third copy of the statements referred to in Appendix XII (serial Nos. 22-34) shall be prepared and sent direct to the Inspector-General, as soon as completed and in no case later than the 15th February.(c)The report shall be written on one side of the paper only. A fresh sheet shall be allotted to each paragraph and each sheet shall bear the name of the district at the top. A note should be made of the outstanding features of the year's administration and any important variations in the figures should be explained. Full instructions regarding the preparation of the report shall be issued annually by the Inspector-General.(d)Deputy Inspectors-General of Ranges and the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, shall also submit a short general survey of the year's administration of their charges.
